Section 56 in Rules under the United Provinces Excise Act, 1910
56. Delegation of powers by State Government.
- The State Government has delegated to the Excise Commissioner the following powers :(1)Power, under Section 12 (1) (a) of the Act, to permit the import of an intoxicant.(2)Power, under Section 14 (b) of the Act, to prohibit the transport of any intoxicant.(3)Power, under Section 15 of the Act, to prescribe from time to time the quantitative limit of import, export and transport.(4)Powers, under Section 25 of the Act, to declare the distance from the limits of any military cantonments within which no licence for the manufacture or sale of liquor or for an exclusive privilege in respect of liquor under Section 24 shall be granted except with the consent of the Commanding Officer.(5)Power, under Section 34 (1) of the Act, to prescribe the restrictions subject to which the authority granting any licence, permit or pass under the Act, may cancel or suspend it.(6)Power, under Section 44 of the Act, to exempt from the provisions of Section 42 of the Act, an area in which a licence for the exclusive privilege of manufacturing tari has been granted.(7)Power, under Section 45 of the Act, to declare that the written permission of the grantee to draw tari shall have the same force and effect as a licence from the Collector.(8)Power, under Section 76 of the Act, to exempt persons and articles from the provisions of the Act.(9)Power to appoint, censure, withhold promotion from, reduce to a lower post, suspend, remove or dismiss all officer of the Excise Department below the rank of Superintendent of Excise :Provided that in case of dismissal, removal or reduction the Excise Commissioner shall follow the procedure laid down in the rules framed by the State Government under the provision to Article 309 of the Constitution of India, and pending the issue of such rules by Rule 55 of the Civil Services (Classification, Control and Appeal) Rules, 1930 made by the Secretary of State for India in Council under Section 96-B of the Government of India Act, 1919, which continue in force by virtue of Section 276 of Government of India Act, 1935, and Article 313 of the Constitution of India as amended by State Government Notification No. 0-227/II-B-53, dated January 30, 1953 :Provided also that every officer of a subordinate service on whom any punishment is inflicted by the Excise Commissioner shall be entitled to prefer an appeal against such order to the State Government.(10)Power to sanction the sale or demolition of public buildings other than residential buildings, under his control, constructed from State funds, the book value of which does not exceed Rs. 10,000.(11)Power to accord administrative approval to projects for original works up to Rs.1,00,000 in any one case.(12)Power to sanction the free supply of the Excise Commissioner's departmental publications and the exchange of those publications with those of foreign countries or other States in India, subject to the condition that the total number of copies printed and distributed does not exceed the number of copies at present printed by more than 20 per cent;(13)Power to execute contracts and other instruments for sums not exceeding Rs. 20,000 except those which affect real estate.
